High Courts16 Apr 1998Dismissed
Collector, Land Acquisition U.E.E.D. Vs Zamindarani Brari Nambal
Jammu And Kashmir High Court · AIR 1999 J&K 93
Evidence Act, 1872 — Section 11Land Acquisition Act, 1894 — Section 11(3), 18, 48
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 517 of 611
High Courts07 Apr 1998Allowed
Vinay Kumar and Others Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1999) CriLJ 1537
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Ranbir Penal Code, 1989 — Section 147, 148, 149, 302, 307
High Courts07 Apr 1998Allowed
Mohammad Shaffi and Others Vs State of J. and K.
Jammu And Kashmir High Court · (1999) CriLJ 2020
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 148, 149, 302, 307, 323
High Courts07 Apr 1998
Ghulam Muzaffar Shah Vs Kamraz Rural Bank
Jammu And Kashmir High Court · (1999) SriLJ 354 : (1999) 2 SriLJ 354
Constitution of India, 1950 — Article 226Kamraz Rural Bank Staff Service Regulations, 1982 — Regulation 30, 30(2)
High Courts06 Apr 1998Dismissed
Gh. Hassan Mir and Another Vs Registrar, High Court of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 3119
Constitution of India, 1950 — Article 14
High Courts06 Apr 1998
Ashrafa Jeelani Vs State of J&K through Chief; 2.Commissioner-cum-Secretary; 3.Director Colleges, Higher; 4.Professor Syed Bashir Ahmed
Jammu And Kashmir High Court · (1999) KashLJ 543
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41
High Courts06 Apr 1998
Mushtaq Ahmad Sheikh Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 401
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16, 311
High Courts06 Apr 1998
Union of India Vs Ghulam Nabi Sheikh
Jammu And Kashmir High Court · (1998) SriLJ 175
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 115, 80, 80(3)
High Courts03 Apr 1998
Hafiza Begum Vs State
Jammu And Kashmir High Court · (1998) KashLJ 727 : (1999) 2 SCT 123 : (1999) 1 SriLJ 140 : (1999) SriLJ 140
Civil Service (Temporary Service) Rules, 1961 — Rule 3(1A)Constitution of India, 1950 — Article 19(1)(f), 226
High Courts02 Apr 1998
Abdul Majid Dar and Others Vs Director, Fire Services and Others
Jammu And Kashmir High Court · (1998) KashLJ 516 : (1998) SriLJ 171
Civil Services Regulations, 1956 — Article 163Constitution of India, 1950 — Article 226
High Courts01 Apr 1998
Vijay Bhat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 753 : (1999) 1 SriLJ 65 : (1999) SriLJ 65
High Courts01 Apr 1998
Kumar Kant Vs State of J&K and Others
Jammu And Kashmir High Court · (1998) KashLJ 771 : (1999) 1 SCT 755 : (1999) 1 SriLJ 89 : (1999) SriLJ 89
High Courts31 Mar 1998
Aijaz Hussain Shah Vs Director Health Services, Jammu
Jammu And Kashmir High Court · (1998) 2 SCT 343
High Courts31 Mar 1998
Jagdish Chander Gupta Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 2 SCT 340
High Courts31 Mar 1998
Hem Raj Vs State of J & K
Jammu And Kashmir High Court · (1998) 2 SCT 226
Jammu and Kashmir Civil Service Regulations, 1956 — Rule 37A, 37B
High Courts31 Mar 1998
Pushkar Nath Zutshi Vs State of J & K
Jammu And Kashmir High Court · (1998) 2 SCT 222
High Courts31 Mar 1998Dismissed
State of J. and K. Vs Abdul Rehman and Another
Jammu And Kashmir High Court · (1998) CriLJ 3673
Jammu and Kashmir Evidence Act, 1977 — Section 27Ranbir Penal Code, 1989 — Section 380, 411
High Courts31 Mar 1998
State of Jammu and Kashmir Vs Ram Saroop Sharma
Jammu And Kashmir High Court · (1998) KashLJ 697
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts31 Mar 1998
Khurshid Ahmad Sheikh Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 125
Constitution of India, 1950 — Article 22(5), 226
High Courts30 Mar 1998
Shabnam Ara Vs State of J & K
Jammu And Kashmir High Court · (1999) KashLJ 704 : (1998) SriLJ 294
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154, 156, 561ARanbir Penal Code, 1989 — Section 363